Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act] State of Jharkhand - Subsection Section 32(1)(g) in The Jharkhand Area Autonomous Council Act, 1994 (g)The Council may take disciplinary action against class three and class four employees of its establishment and may impose punishments; and